Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Madhya Pradesh - Subsection Section 16(3) in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936 (3)An order of adjudication shall relate back to, and take effect from, the date of the presentation of a liquidation petition on which it is made.
